SANJIV R BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is preferred under section 439 of the Criminal Procedure Code, 1973 for regular bail in connection with the First Information Report (FIR) hereinafter being Prohibition C.R.No-216 of 1996 registered with Palanpur City police station for the offences punishable under sections 17,18,29, and 58(2) and 59(2)of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the NDPS Act" for short) and sections 120B, 116, 119,167,204 and 343 of the Indian Penal Code.

(2.) This case has a chequered history and the facts in a capsulized form deserve to be mentioned at the outset for the purpose of adjudicating the bail plea of the applicant:-

(3.) The I-C.R.No-403 of 1996 was registered with Kotwali police station, Pali, Rajasthan by Advocate Mr. Sumair Singh Rajpurohit, who is arraigned as accused in Prohibition C.R.No.216 of 1996, wherein it has been alleged by him that for a shop situated at Jaipur of paternal uncle of co-accused Shri R.R.Jain , who while acting as an Additional Judge, High Court of Gujarat, while on the constitutional post, hatched a conspiracy with the present applicant to get the shop of his sister vacated, the power of attorney of which was with his paternal uncle Mr. Phutermal Hirachand vacated.